215. Names of salesmen and agents to be endorsed on licence before employment.
- No licensee for the retail vend of any intoxicant other than (1) the licensee of a hotel, restaurant, bar, clubs, railway refreshment room, or (2) a chemist or druggist holding a licence or permit under the Act, shall allow any person to conduct sales in his licensed premises or to carry any intoxicant on his behalf, unless the names of such persons shall have been previously submitted to the Deputy Commissioner or the Sub-divisional Officer or the Superintendent of Excise for approval and endorsed by him on the licence.
